Section 15 in The Gujarat Entertainments Tax Act, 1977
15. Punishment for contravention of section 7.
- Where any proprietor admits any person to any place of entertainment in contravention of the provisions of section 7, such proprietor shall, on conviction, be punished [with imprisonment for a term which may extend to six months or with fine which may extend to one thousand rupees or with both.] [These words were substituted for the words 'with fine which may extend to five hundred rupees' by Gujarat 10 of 1989, Section 7 (w.r.e.f. 23-12-1988).]
